Section 109 in Tamil Nadu District Municipalities Act, 1920
109. Power to call for lists of servants.
- The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may by notice require-(a)every employer of private menial and domestic servants; and(b)every secretary, owner or manager of a hotel, boarding or lodging house, club or residential chambers to furnish within a specified time a list in writing of the private menial and domestic servants employed by him or by every person resident in such place.
